Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(4)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)If the [owner of any Motor Vehicle while applying for the new registration thereof under section 41 of the Act or for assignment of new registration mark under section 47 of the Act] [Substituted vide clause 2(7) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003) for the words 'owner of a new motor car, while applying for the new registration thereof under section 41 of the Act'.], applies to the registering authority for assignment of a registration mark which the owner has a fancy for, the registering authority shall assign the particular registration mark beyond the aforesaid reserved numbers in the series specified in sub-clause (i), to the motor car, if not already allotted, on payment of fee specified in Schedule A :